Delhi High Court - Orders
Mitsui And Co India Private Limited vs Additional Commissioner, Cgst ... on 13 August, 2024
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Sachin Datta
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9801/2024 & CM APPL. 40176/2024 (Stay)
MITSUI AND CO INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. Tarun Gulati, Sr. Advocate along
with Mr. Kishore Kunal, Ms. Runjhun
Pare, Mr. Mahesh Singh, Mr. Jayesh
Sitlani and Mr. Devansh Garg,
Advocates.
versus
ADDITIONAL COMMISSIONER,
CGST AUDIT-II, DELHI & ORS. .....Respondents
Through: Mr. Aditya Singla, SSC, CBIC along
with Mr. Ritwik Saha, Mr. Raghav
Bakshi and Ms. Medha Navami,
Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 13.08.2024 CM APPL. 40177/2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
W.P.(C) 9801/2024
3. The petitioner has filed the present petition impugning the Show Cause Notice dated 31.05.2024.
4. The learned counsel for the parties state that the principal issue involved in the present petition is similar to that involved in the case of Metal One Corporation India Pvt. Ltd. v. Union of India:(2023) 13 Centax This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/08/2024 at 01:41:45 328 (Del.) and Sony India Pvt. Ltd. v. Directorate General of GST Intelligence:(2024) 18 Centax 129 (Del.) and the said petitions are now listed on 22.08.2024.
5. Accordingly, list the present petition on the said date, that is, 22.08.2024.
6. In the meantime, no coercive steps shall be taken.
VIBHU BAKHRU, J SACHIN DATTA, J AUGUST 13, 2024 r This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/08/2024 at 01:41:45